Section 177 in The Rajasthan Law And Judicial Department Manual, 1952
177. Procedure to be followed when applications are addressed to the Advocate-General.
- When the Advocate-General receives an application for consent to the institution of a suit under sections 91 and 92 he may dispose of it or may forward it to the Collector concerned for holding an inquiry on such lines as may be indicated in the forwarding endorsement. On receipt of the proceedings of inquiry, the Advocate-General may, if necessary hear the parties in person or through their counsel and pass such final orders as he may think fit.
